Ashok Kumar, J. - (1.) Heard learned counsel for the appellants-claimants.
(2.) This appeal is filed by the appellants-claimants against the judgment and award dated 24.07.2018 passed by Motor Accident Claims Tribunal/ Additional District Judge, Court No.1, Azamgarh in MACP No. 595 of 2010.
(3.) Learned counsel for the appellant has submitted that the impugned judgment and award dated 24th July, 2018 is wholly illegal and misconceived as such is liable to be set aside.;